ASHA SHARLET WARTHIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this case came up before this Court for compliance of office objections and this petition is pending for more than 1 year 7 months and the application filed by the petitioner challenging the order passed under Ss. 451 and 457 of Cr.P.C, this matter is taken up for hearing.

(2.) Heard learned counsel appearing for the petitioner.

(3.) The case of the petitioner is that the petitioner is the complainant. The father of the deceased, who filed an application for release of the golden ornaments belongs to his daughter under Ss. 451 and 457 of Cr.P.C, which came to be dismissed and the same is pending in S.C.No.1180/2018 for the offence punishable under Ss. 302 and 120B of IPC.